Indusind Bank Limited vs Mohammed Parvez And Anr
2024 Latest Caselaw 44 Cal/2

Calcutta High Court

Indusind Bank Limited vs Mohammed Parvez And Anr on 8 January, 2024

Author: Moushumi Bhattacharya

Bench: Moushumi Bhattacharya

ODSL-5 & 6



                      IN THE HIGH COURT AT CALCUTTA
                       Ordinary Original Civil Jurisdiction
                                ORIGINAL SIDE

                                 EC/123/2017
                               IA No.GA/1/2023

                          INDUSIND BANK LIMITED
                                   VS
                        MOHAMMED PARVEZ AND ANR.


                                      AND

                                 EC/125/2017
                               IA No.GA/1/2023

                          INDUSIND BANK LIMITED
                                   VS
                        MOHAMMED PARVEZ AND ANR.


BEFORE:
The Hon'ble JUSTICE MOUSHUMI BHATTACHARYA

Date : 8th January, 2024

Appearance:

Mr. Subhankar Chakraborty, Adv.

Ms. Ruchira Manna, Adv.

Ms. Chandana Ghosh, Adv.

Mr. Kanak Kiran Bandhyapadhyay, Adv.

Ms. Dona Saha, Adv.

The Court:- The judgment-debtor no.1 has been cross-examined on a

preliminary basis and deposes that the judgment-debtor no.1 will file the

affidavit of assets within two months from date.

List this matter on 1st March, 2024.

With regard to the award-debtor no.2, the advocate-on-record of the

award-holder submits that the affidavit of assets, which has already been filed,

does not contain any relevant documents.

The petitioner/award-holder is accordingly given liberty to mention the

matter for early inclusion before the Court which has the determination to hear

the matter.

The warrants of arrest are kept in abeyance till further orders.

(MOUSHUMI BHATTACHARYA, J.)

bp.